Wednesday, 22, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Decided On: 01.08.2024 vs State Of H.P. And Others
2024 Latest Caselaw 10857 HP

Citation : 2024 Latest Caselaw 10857 HP
Judgement Date : 1 August, 2024

Himachal Pradesh High Court

Decided On: 01.08.2024 vs State Of H.P. And Others on 1 August, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                                         2024:HHC:6218
           IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                               .
                                                          CWP No.          7583 of 2024





                                                          Decided on: 01.08.2024
    Dr. Prem Raj Bhardwaj                                                 ... Petitioner





                                Versus

    State of H.P. and others                                                        ... Respondents
    Coram
    Hon'ble Mr. Justice Ajay Mohan Goel, Judge.





    Whether approved for reporting?1
    _____________________________________________________
    For the petitioner      :     M/s A.K. Gupta and Babita Kumari,
                                  Advocates.


    For the respondents                  :       Mr. Pushpender Jaswal, Addl. AG..
    Ajay Mohan Goel, Judge                       (Oral)

Notice. Mr. Pushpender Jaswal, learned Additional

Advocate General, accepts notice on behalf of the respondents.

2. Learned Counsel for the petitioner submits that interest

of justice would be served, in case, the representation made by the

petitioner (Annexure P-2, dated 14.11.2023) is directed to be decided

by the competent Authority within some reasonable time.

3. This writ petition is accordingly disposed of with the

direction that the representation made by the petitioner, appended

with the writ petition as Annexure P-2, dated 14.11.2023, shall be

decided by the competent Authority, in light of the averments made

therein, within a period of twelve weeks from today by passing a

Whether reporters of the local papers may be allowed to see the judgment?

2024:HHC:6218

.

speaking order. Pending miscellaneous application(s), if any also

stand disposed of accordingly.






                                                 (Ajay Mohan Goel)
                                                      Judge
    August 01, 2024
       (narender)




                   r          to










 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter